Section 105(1) in The Calcutta Municipal Corporation Act, 1980
(1)A Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.] may subject to the provisions of sub-section (2), ask the Mayor-in-Council questions on any matter relating to the administration of the Corporation or the municipal government of Calcutta and all such questions shall be addressed to the Mayor-in-Council and shall be answered either by the Mayor or by any other member of the Mayor-in-Council.
